BABURAO Vs. ERANNA

JUDGEMENT

(1.) THIS is defendant No. 1's appeal filed under Section 100 of the Code of Civil Procedure challenging the judgment and decree dated 1-9-1999 made in R. A. No. 14/1987 on the file of the additional District Judge, Bidar dismissing the appeal and confirming the judgment and decree dated 31-3-1987 made in O. S. No. 116/1983 on the file of the Principal Civil Judge (Sr. Dn.)Bidar.

(2.) THE Respondents No. 1 to 3 are represented by M/s. L. G. Associates.

(3.) FOR the purpose of convenience, the appellant/defendant No. 1 and Respondents are referred to in the rank as arrayed in the suit.